Section 4 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
4. Certain forest land to continue in possession of lessee.
- All such forest lands under perpetual lease as were cleared up and brought under cultivation by the lessee before the appointed date shall, subject to the ceiling limit fixed under the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960), be settled with the lessee by the State Government on such terms and conditions as it may determine :Provided that nothing in this section shall apply where land has been cleared up and brought under cultivation in contravention of the terms and conditions of the perpetual lease.
